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[Cites 0, Cited by 0] [Section 132A] [Entire Act]

State of Chattisgarh - Subsection

Section 132A(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)User charges may be levied on the municipal area or any part thereof as may be specified by the Corporation on specific areas of the city where the service referred to under sub-section (1) is provided.]